C. Paneerselvam vs Munnar Grama Panchayath
2023 Latest Caselaw 3328 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

        THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                   &

                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

    THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945

                        WA NO. 520 OF 2023
AGAINST THE JUDGMENT DATED 28.11.2022 IN WP(C) 37978/2022 OF HIGH
                          COURT OF KERALA

APPELLANTS/PETITIONERS:

    1      C. PANEERSELVAM, AGED 55 YEARS
           S/O RAJAIATH, TEMPLE LANE, MUNNAR, IDUKKI, PIN -
           685612


    2      M.MANIKANDAN, AGED 53 YEARS
           S/O P. MUNIYANDI, MANI BHAVAN, LAKSHAM COLONY, MUNNAR,
           IDUKKI, PIN - 685612


           BY ADV P.RAMAKRISHNAN

RESPONDENT/S:

    1      MUNNAR GRAMA PANCHAYATH
           MUNNAR, IDUKKI , REPRESENTED BY ITS SECRETARY, PIN -
           685612


    2      DEPUTY MANAGER
           ENGINEERING DEPARTMENT, KDHP COMPANY PVT. LTD, MUNNAR,
           IDUKKI, PIN - 685612


           BY ADVS.
           SRI.ISAAC THOMAS,
           SRI.K.R.PRATHISH
           SRI.V.ABRAHAM MARKOS(K/354/1975)
           SRI.ABRAHAM JOSEPH MARKOS(KAR/2314/2012)
           SRI.P.G.CHANDAPILLAI ABRAHAM(MAH/002141/2016)
           SRI.ALEXANDER JOSEPH MARKOS(K/001270/2018)
           SRI.SHARAD JOSEPH KODANTHARA(K/001677/2018)
           SRI.JOHN VITHAYATHIL(K/001877/2021)
           SRI.AIBEL MATHEW SIBY(K/1376/2020)

      THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
23.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A.No.520 of 2023                  2




                             JUDGMENT

A.K.Jayasankaran Nambiar, J.

The learned counsel for the appellants seeks permission to

withdraw the Writ Appeal without prejudice to his right to pursue the

alternate remedy directed by the learned Single Judge. Permission is

granted. The Writ Appeal is dismissed as withdrawn without prejudice

to the right of the appellants reserved above.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

VIJU ABRAHAM JUDGE

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